Section 212 in Haryana Municipal Corporation Act, 1994
212. Power of Commissioner to examine and test drain etc. believed to be defective.
(1)Where it appears to the Commissioner that there are reasonable grounds for believing that a private drain or cesspool is in such condition as to be prejudicial to health or a nuisance or that a private drain communicating directly or indirectly with a municipal drain, is so defective as to admit sub-soil water, he may examine its condition and for that purposes may apply any test other than a test of water under pressure, and if he deems it necessary, open the ground.(2)If on examination the drain or cesspool is found to be in proper condition, the Commissioner shall, as soon as possible, reinstate any ground which has been opened by him and make good any damage done by him.
